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Cost and Works Accountants Act, 1959 110. Place of business in India It shall be obligatory on a member of the Institute to have a place of business in India in his own charge or in charge of another member of the Institute. Particulars of such place of business shall be supplied by the member to the Council initially and whenever there is a change of such place of business: PROVIDED , however, that the Council may in the case of a persona not covered by the proviso to section 4(1)(iv), allow a member to specify a place of business in India whether he has business in India or not which is neither in his own charge nor in charge of another member of the Institute, and in that event, such place shall be deemed to be the place of business for the purposes of section 21 and his professional address for purposes of sub-regulation (6) of Regulation 7 and Regulation 53. Particulars of any change of such place of business shall be furnished to the Council whenever there is a change: PROVIDED FURTHER that in the case of a member who is a salaried employee of a Cost Accountant in practice or a firm of such Cost Accountants in practice, the place of business of his employer(s) shall be deemed to be his place of business for the purposes of section 21.    |
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